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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(9) in The Bihar Co-operative Societies Rules, 1959

(9)If within such time as the Registrar considers reasonable the share capital of the member referred to in sub-Rule (8) is not repaid or the claims of the creditors or other persons referred to therein are not satisfied or secured, the Registrar may refuse to register the new societies.